SANJAY Vs. THE STATE

JUDGEMENT

(1.) APPELLANT has been convicted under Sections 325/304 -II IPC by the Trial Court; sentenced to undergo rigorous imprisonment for six years with fine of Rs. 10,000/ - and in default of payment of fine to undergo rigorous imprisonment for three months under Section 304 -II IPC; sentenced to rigorous imprisonment for three years with fine of Rs. 5,000/ - and in default of payment of fine to undergo rigorous imprisonment for two months under Section 325 IPC. Both the sentences have been directed to run concurrently.

(2.) IT is this judgment which is under challenge in this Appeal.

(3.) CHARGE under Section 302 IPC was framed against the Appellant on 2nd December, 2006 for causing death of Praveen. Charge under Section 325 IPC was also framed against him same day for causing grievous injuries on the person of Naveen Kumar. Appellant pleaded not guilty to the charges framed against him and claimed trial.